- (1.) 1. This appeal has been preferred by the revenue against the order of the Income Tax Appellate Tribunal, Chandigarh Bench 'A', Chandigarh (in short, 'the ITAT') dated 13.5.2003 in ITA No.99/Chandi/96, in respect of assessment year 1992-93, proposing following substantial questions of law:- "1. Whether on the facts and in the circumstances of the case, the ITAT was right in law in holding that the expenditure incurred on foreign travelling was a revenue expenditure? 2. Whether on the facts and in the circumstances of the case, the ITAT was right in law in holding that the value of the finished goods in the closing stock would not include Central Excise Duty components?"
(2.) 2. In view of our judgment rendered today in ITA No.2 of 2004 (The Commissioner of Income tax, Patiala v. M/s Groz Backert Asia Limited Chandigarh), this appeal is also dismissed.;